B V MUNEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE above two writ petitions are interconnected. The first writ petition was filed by the former board of directors to challenge the order dated 27-3-1999 passed by the additional registrar of co-operative societies (c and m) superseding their society known as horticultural producers co-operative marketing and processing society limited, popularly known as 'hopcoms'. Whereas the second writ petition was filed by some of the shareholders of the said society for issue of a writ in the nature of mandamus directing the respondents in that writ petition to conduct the election on 23-5-1999.

(2.) FOR the purpose of convenience the petitioners in the first petition are referred to as the petitioners-former board of directors (in brief referred to as 'petitioners-directors') whereas the petitioners in the second writ petition are referred to as the petitioners-shareholders.

(3.) THE respondents in both the writ petitions are not common, besides they are differentially placed in the order in the matter of arraying them as parties therein and therefore they are referred as the respondent-state, respondent-registrar, respondent-additional registrar, respondent-administrator, respondent-horticultural producers co-operative society marketing and processing society limited in brief 'hopcoms' etc. The parties hereto are represented as hereunder.